Section 3(3) in The Re-Export of Imported Goods (Drawback of Customs Duties) Rules, 1995.
(3)In case the aforesaid claim form is not complete in all respects, the exporter shall be informed of the deficiencies there in within fifteen days of its receipt from postal authorities by a deficiency memo in the form prescribed by the Collector of Customs, and such claim shall be deemed not to have been received for the purpose of sub-rule (2).
